D.K.KRISHNA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) In respect of the land bearing Sy.No.750/2, measuring 0.25 guntas and the land bearing Sy.No.751/2A measuring 0.37 guntas, the revenue entries were mutated in favour of one Sri.Chandrashekara Swamiji.

(2.) On the death of Sri.Chandrashekara Swamiji, applications were made by Smt.Siddalingamma and Smt.Jayamma who were Sri.Chandrashekara Swamiji's brother's daughters made an application for mutating their names in the revenue records on the ground that they were the sole surviving legal representatives and their names were entitled to be entered in the revenue records.

(3.) The said application was accepted vide M.R.No.39/1969-70 and their names came to be mutated. Thus, from the year 1970, the names of respondent Nos.4 and 5 were found in the revenue records.